HAJIMUALLANG SHAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed on behalf of the petitioners herein/Accused Nos.1 to 6, to quash the proceedings in P.R.C.No.11 of 2023 on the file of the learned II Additional Judicial Magistrate of First Class, Adoni, Kurnool District.

(2.) Heard Sri M.Murali Lincoln, learned counsel representing Sri Butta Vijaya Bhaskar, learned counsel for petitioners and learned counsel representing for the unofficial respondent No.2 (defacto-complainant). Learned Assistant Public Prosecutor representing the State present.

(3.) Today, when the matter is taken up, petitioners herein/A-1, to 6 and 2nd respondent herein are present before this Court. The petitioners/A-1 to A-6 and the 2nd respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioners and the learned counsel for 2nd respondent have identified both the parties in the open Court.